RAMESH CHAND SHARMA Vs. ANSHUL SHARMA

JUDGEMENT

(1.) IN this petition, filed under Article 227 of the Constitution of India, the petitioner, judgment-debtor has challenged the order dated 11.2.2011, whereby his objection, Annexure P-6, is rejected.

(2.) BRIEF facts necessary for adjudication of this matter are as under:- A judgment and decree was passed in favour of the respondents on 22.11.2005. The relevant portion of the decree reads as under:-

(3.) I have heard learned counsel for the parties and perused the record.